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Judgment
By Hon’ble Dr. Anand S Khati, Member (A)
Applicant in person and learned counsel for the respondents appeared.
The applicant who is serving under the respondents’ organization as Chief Engineer (Elect.), DoP Headquarters, New Delhi since 23.08.2024. The applicant has medical issues, due to which, he approached the administration on 02.07.2025 with his initial comprehensive representation through proper channel. He has been following with the respondents with subsequent reminders. As per the applicant, he has completed 2 years tenure on the said post with satisfaction of the respondents and has already satisfied the mandatory post eligibility criteria prescribed under the clause 7.1 of DoT Transfer and Posting Policy for officers of P&T Building Works Group ‘A’ Services (OM dated 28.02.2014). Since, no relief was provided to the applicant, he approached this Tribunal seeking following relief:
“ (i) That the Hon’ble Tribunal may graciously be pleased to Issue an order directing Respondents to immediately process and pass final, reasoned orders repatriating the Applicant from the Department of Posts to his parent cadre in the Department of Telecommunications based on his completed 2-year tenure floor.
(ii)That the Hon’ble Tribunal may graciously be pleased to Direct the Respondents to accommodate and post the Applicant against the existing clear, sanctioned vacancy of DDG (Electrical), Delhi LSA, New Delhi on urgent medical, personal, and humanitarian grounds.
(iii)Any other relief which the Hon’ble Tribunal deem fit and proper may also be granted to the applicants along with the costs of litigation.”
The representation dated 03.08.2026 of the applicant on subject ‘ Request for Repatriation and Rotational Transfer from the Department of Posts (DoP) to DoT Headquarters or Delhi LSA, Department of Telecommunication on completion of 2 year tenure in a sensitive post’, has assigned the reasons and circumstances, under which the applicant is seeking repatriation and placement to a particular and non-sensitive post, due to his medical condition. However, the same has not been considered and disposed of till date.
In view of the averments made and without going into the merits of the case, I direct the respondents to consider the applicant’s representation dated 03.08.2026 and dispose of the same by passing a reasoned and speaking order, within a period of 6 (six) weeks from the date of receipt of a certified copy of this order.
In view of the prayer made by the applicant in person and without going into the merits of the matter, the respondents are directed to consider and dispose of the representation dated 04.05.2026, submitted by the applicant, and dispose of the same by passing a reasoned and speaking order within a period of 6 (six) weeks from the date of receipt of a certified copy of this order.
The O.A. is disposed of accordingly at the admission stage itself.
Pending MAs, if any, shall also stand disposed of. No costs.